KANGLA SANGOMSAMG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel appearing for the petitioners, Mr. H. Devendra, learned G.A. appearing for the State and Mr. S. Suresh, learned ASG appearing for the Union.

(2.) Prayer in the writ petition reads as follows :

(3.) The petitioners organization are under possession and recorded pattadar of the Kangla Sangomsang Maning Loukon of Khurai A.C., Imphal East District and the competent authority has also issued corresponding Jamabandi (at Annexure - A/1 and Annexure - A/2) in respect of the said agricultural land/Loukon and the petitioner No. 2 organization had been paying revenue for the said Loukon. The petitioners have also been paying revenue for the said land. To the shock and surprise, the Education Minister of Manipur namely, M. Okendro had announced for establishment of 1 (one) Central School/Kendriya Vidyalaya at Kangla Sangomsang for Imphal District which was also published in the local daily "Naharolgee Thoudang" (Manipuri Edition) and active process is undergoing for the same. The petitioners submitted various representations without any positive response. Thereafter, very lately, the petitioners submitted representation dated 25.11.2015 (at Annexure - A/9) to the concerned authority not to establish the proposed Central School/Kendriya Vidyalaya at the Kangla Sangomsang Maning Loukon of Khurai A.C., Imphal East District as the same is in violation of relevant land laws/rules, guidelines of establishing schools/colleges and also against the public interest. However, the concerned authority did not care to entertain the representation of the petitioners as well as acted against the public interest till date. Hence, the present writ petition.